News Ker HC: Onus to Bring Statement Within Ambit of Sec. 32(1) of IEA is on Party Who Wishes to Avail it (31.05.2024)Ker HC has observed that provisions of Section 32(1) of Indian Evidence Act, 1872 are in nature of an exception and onus of establishing the circumsta....Del. HC: Lookout Circular Can’t be Used by Bank as an Arm-Twisting Tactic to Recover Debt (31.05.2024)Delhi High Court has opined that after resorting to all remedies available in law, the bank cannot open a lookout circular as an arm-twisting tactic t....Delhi HC: Appointment of Teachers, Principals Absolute Right of Govt. Aided Minority Institutions (31.05.2024)Del. HC has held that so long as principals and teachers who are appointed possess prescribed qualifications and experience, there can be no restricti....Del. HC: Repre. on Inclusive Disability Reservation in B.Sc. Nursing Program to be Considered by INC (31.05.2024)Del. HC has issued directions to Indian Nursing Council (INC) to address a representation that challenges Clause 8 of admission terms and conditions u....Del. HC: Free Wi-fi Facility Launched by Delhi High Court for Lawyers, General Public (30.05.2024)Delhi High Court has launched a free Wi-Fi facility for lawyers and the general public. Apart from that the e-True Copy Application, soft-launched Del....Kar. HC: De-Nomination of Chairman of Minorities Commission by Govt. Before Term is Not Arbitrary (29.05.2024)Kar. HC has observed that Chairman of Karnataka State Minorities Commission is nominated under Section 4 of Karnataka State Minorities Commission Act,....Delhi High Court: Question of Property Title Can’t be Decided by Forums Under Senior Citizens Act (29.05.2024)Del. HC has held that a reading of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 makes it clear that the forum under the Act do....P&H HC: Presence of Magistrate Mandatory to Prove Compliance With Section 52A of the NDPS Act (29.05.2024)P&H HC while acquitting a man in a drugs case, has observed that, for proper compliance with Section 52A of Narcotic Drugs and Psychotropic Substances....Meghalaya High Court: In a Sacred Relationship, Husband is the Property of the Wife and Vice Versa (29.05.2024)Meghalaya HC while modifying murder conviction of a man for causing death of his wife’s paramour, has observed that in a sacred relationship, the husb....Del HC: Nodal Authority Appointed for Drafting Procedure to Prevent Tree Felling in North Campus, DU (28.05.2024)Delhi Government's Chief Secretary has been appointed by the Delhi High Court as the nodal officer to draft procedure for preventing the felling of tr....Ker. HC: Baseless Apprehensions That Lawyer Will Act Illegally Should Not be Made by Courts (28.05.2024)Ker. HC has observed that Court is not expected to form an apprehension without any foundation that lawyer may do illegal acts during course of his pr....Cal HC: Death to be Presumed of Employee Untraceable for 7 Years, Heirs Entitled to Terminal Benefit (27.05.2024)Calcutta High Court has held that the law is well settled that in case a person is untraceable for more than seven years, his death may be presumed, m....All. HC: Extension of Limitation Under A&C Act Can’t be Sought if Party Aware of Contents of Award (27.05.2024)Allahabad High Court has held that if a party seeking extension of limitation by application of Section 31(5) of the Arbitration and Conciliation Act,....Delhi High Court: Material on Which Prosecution Bases its Case Cannot be Disclosed in Parts (27.05.2024)Delhi HC has observed that prosecution cannot disclose the material on which it bases its case in parts as requirement of full disclosure is an extrem....Del. HC: Requisite Documents Forming Basis of Show Cause Notice Must be Provided to the Party (27.05.2024)Delhi High Court has observed that all the requisite documents that form the basis of Show Cause Notices by the banks must be provided to the concerne....Delhi HC: Sensitization of Trial Court Judges Required in Pronouncing Judgements on Conviction (27.05.2024)Del. HC has observed that judgments on conviction should only be pronounced when they are ready for pronouncement and where judges convict accused and.... Next Page 1 10 10